CHAITANYA MADHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ of habeas corpus was filed on 16.10.2008 seeking following relief:-

(2.) Petitioner is the son of Indra Madhi. It is alleged that Indra was a member of Scheduled tribe and also elected Sarapanch of the Chimtapalli Grama Panchayat under Korukonda Panchayat Samiti in the District of Malkanagiri.

(3.) Notice sent to O.P. No.5 has been returned with postal endorsement "No such addressee". Petitioner has not furnished any other address vide order dtd.2.12.2008. On behalf of opposite party no.2, S.P., Malkangiri, D.S.P., Malkangiri has filed an affidavit on 7.10.2009. Opposite party no.3, I.I.C., Malkangiri filed affidavit on 22.6.2009 and lastly on 24.6.2019. Opposite party no.4, I.I.C., Orkel P.S. also filed affidavit on 10.8.2009.